Section 22(2)(h) in The Central Industrial Security Force Act, 1968

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Union of India - Subsection

Section 22(2)(h) in The Central Industrial Security Force Act, 1968

(h)the terms and conditions subject to which [* * *] [The words " supervisory officers and" omitted by Act 14 of 1983, Section 12 (w.e.f. 15.6.1983). ] of the Force may be deputed under section 14 and the charges therefor; [*] [The word " and" omitted by Act 40 of 1999, Section 9 (w.e.f. 29.12.1999). ]

(hh)the manner in which and the fee on payment of which the technical consultancy services shall be provided under sub-section (1) of section 14-A; and

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Union of India - Subsection

Section 22(2)(h) in The Central Industrial Security Force Act, 1968